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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1)(j) in Tamil Nadu Groundwater (Development and Management) Act, 2003

(j)to enter and search at all reasonable times with such assistance, if any, as it considers necessary, any premises in which it has reason to believe that an offence under this Act has been or is being committed and order in writing to the person who has committed or who is committing the offence not to extract or use the groundwater without obtaining a permit.